- (1.) The present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 11 dated 28.01.2012, under Sections 380/447/427/34/324/384/420/467/506/120B IPC, registered at police station Sadar Fazilka, District Ferozepur.
(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Ferozepur dismissing anticipatory bail application filed on behalf of the petitioner.
(3.) This Court while issuing notice of motion on 01.06.2012 passed the following order:- "CRM No.34505 of 2012 Application is allowed subject to all just exceptions. CRM No.M- 17332 of 2012 Heard. Notice of motion to Advocate General, Punjab for 19.07.2012. However, in the meantime, petitioner no.2 -Sheela Rani is directed to join the investigation and in case of her arrest, she shall be released on interim bail to the satisfaction of the arresting officer subject to compliance of conditions specified under Section 438(2) Cr.P.C.";